Supreme Court15 Oct 2014Dismissed
Virupaxappa Mallappa Majjigudda Vs State of Karnataka
Supreme Court Of India · (2015) 2 DMC 145 : (2015) 1 RCR(Criminal) 1011
Evidence Act, 1872 - Section 113A — Penal Code, 1860 (IPC) - Section 302, 306, 498A
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Supreme Court Of India judgments
59,848 judgments · page 702 of 2,993
Supreme Court15 Oct 2014Dismissed
Abdul Jabbar Vs State of Haryana
Supreme Court Of India · (2015) ALLMR(Cri) 1214 : (2015) 1 RCR(Criminal) 91
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 34, 498A
Supreme Court15 Oct 2014Allowed
Kishore Chand Vs State of Himachal Pradesh
Supreme Court Of India · (2015) 1 DMC 236 : (2014) 4 RCR(Criminal) 980
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 306, 34, 498A
Supreme Court15 Oct 2014Partly Allowed
State of West Bengal Vs Pronab Chakraborty
Supreme Court Of India · AIR 2015 SC 1278 : (2014) 6 ALLMR 942 : (2015) 1 CHN 76 : (2014) 4 ESC 532 : (2014) 143 FLR 1034 : (2015) LabIC 685 : (2014) 12 SCALE 339 : (2015) 2 SCC 496 : (2015) 1 SCC(L&S) 512 : (2014) 9 SCJ 719 : (2014) 4 SCT 683 : (2015) 2 SLJ 13 : (2014) 3 SLJ 302
West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10, 10(1)
Supreme Court15 Oct 2014Dismissed
Dipanwita Roy Vs Ronobroto Roy
Supreme Court Of India · (2015) 1 ABR 231 : AIR 2015 SC 418 : (2015) 1 AJR 131 : (2015) 1 AKR 389 : (2015) 1 ALD 51 : (2015) 1 ALJ 333 : (2014) 6 ALLMR 983 : (2014) 107 ALR 682 : (2015) 1 ALT 1 : (2014) 6 AWC 6073 : (2014) 6 BomCR 517 : (2014) 4 CALLT 36 : (2015) 1 CDR 210 : (201
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 112, 114Hindu Marriage Act, 1955 — Section 13, 13(1)
Supreme Court15 Oct 2014Disposed Of
Sarjeet Singh Vs Hari Singh
Supreme Court Of India · (2015) 5 AD (SC) 295 : AIR 2015 SC 1458 : (2015) 108 ALR 655 : (2015) ALT(Rev) 28 : (2014) 4 RCR(Civil) 758 : (2014) 125 RD 468 : (2014) 12 SCALE 143 : (2015) 1 SCC 760 : (2014) 9 SCJ 729
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 23APunjab Gram Panchayat Act, 1952 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13, 2, 7, 7(1)
Supreme Court15 Oct 2014Disposed Of
Deo Kalya Patil Vs Nagindas Shamjibhai Shah
Supreme Court Of India · (2015) 1 ABR 436 : AIR 2015 SC 1453 : (2015) 1 AJR 151 : (2015) 1 ALD 61 : (2015) 1 CDR 205 : (2015) 1 RCR(Civil) 561
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
Supreme Court14 Oct 2014Allowed
State of Karnataka Vs Suvarnnamma
Supreme Court Of India · (2015) 1 AKR 213 : (2014) 3 DMC 825 : (2014) 3 UC 2088
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 342Dowry Prohibition Act, 1961 — Section 3, 4, 6
Supreme Court14 Oct 2014Allowed
Om Prakash Vs State of Haryana
Supreme Court Of India · (2015) 1 AJR 116 : (2015) 1 ALD(Cri) 635 : (2014) 87 ALLCC 914 : (2015) CriLJ 586 : (2015) 2 Crimes 25 : (2014) 4 Crimes 452 : (2014) 4 RCR(Criminal) 751 : (2014) 12 SCALE 68 : (2015) 2 SCC 84
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 107, 109, 34, 342, 376
Supreme Court14 Oct 2014Allowed
Raunaq Education Foundation Vs State of Haryana
Supreme Court Of India · (2015) 1 AJR 313 : (2014) ALT(Rev) 227 : (2015) 2 AWC 2036 : (2015) 1 CHN 204 : (2015) 1 JLJR 227 : (2015) 4 MhLj 100 : (2015) 1 PLJR 255 : (2014) 4 RCR(Civil) 837 : (2014) 12 SCALE 176 : (2015) 1 SCC 767 : (2014) 9 SCJ 261
Constitution of India, 1950 — Article 14, 226, 39Forest (Conservation) Act, 1980 — Section 2Land Acquisition Act, 1894 — Section 4, 6
Supreme Court14 Oct 2014
A.K. Devaiah Vs State of Karnataka
Supreme Court Of India · (2015) 5 AD (SC) 239 : (2015) 1 AKR 537 : (2015) 1 ALT(Cri) 15 : (2014) 4 BomCR(Cri) 804 : (2015) 1 Crimes 53 : (2014) 4 Crimes 384 : (2014) 3 DMC 513 : (2015) 4 KarLJ 197 : (2014) 4 MLJ(Cri) 452 : (2014) 4 RCR(Criminal) 670 : (2014) 12 SCALE 163 : (2015)
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 378(3), 421, 422Dowry Prohibition Act, 1961 — Section 2, 3, 4, 6Evidence Act, 1872 — Section 113A, 113B
Supreme Court14 Oct 2014Allowed
Sameer Singh Vs Abdul Rab
Supreme Court Of India · (2015) 1 AD (SC) 174 : AIR 2015 SC 591 : (2015) 1 AJR 745 : (2014) 6 ALD 100 : (2015) 1 ALLMR 450 : (2015) 110 ALR 516 : (2015) 1 ALT 27 : (2015) 1 AWC 321 : (2015) 1 CDR 192 : (2015) 1 CHN 57 : (2014) 6 CTC 98 : (2015) 1 LW 280 : (2015) 3 MhLj 489 : (201
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 63Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Constitution of India, 1950 — Article 227
Supreme Court14 Oct 2014Disposed Of
Thakar Singh Vs Mula Singh
Supreme Court Of India · AIR 2015 SC 1 : (2015) 1 AKR 236 : (2015) 1 ALD 77 : (2015) 3 AWC 2313 : (2015) 1 CDR 224 : (2015) 1 CHN 33 : (2014) 4 KLJ 831 : (2015) 2 LW 244 : (2015) 1 PLJR 71 : (2014) 4 RCR(Civil) 825 : (2014) 2 RCR(Rent) 371 : (2014) 12 SCALE 36 : (2015) 5 SCC 209
Bihar Tenancy Act, 1885 — Section 20, 21Transfer of Property Act, 1882 — Section 111, 60, 62, 72, 76
Supreme Court14 Oct 2014Allowed
Rajni Rani Vs Khairati Lal
Supreme Court Of India · (2015) 1 ABR 56 : (2015) 1 AJR 236 : (2015) 1 AKR 648 : (2015) 1 ALD 13 : (2014) 6 ALLMR 895 : (2014) 107 ALR 729 : (2015) 1 ALT 11 : (2015) 1 AWC 329 : (2015) 2 CDR 309 : (2014) 4 CGLJ 624 : (2015) 1 CHN 69 : (2014) 6 CTC 122 : (2014) 4 KLJ 527 : (2014)
Civil Procedure Code Amendment Act, 1976 — Section 144Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 84, Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6A(3)Constitution of India, 1950 — Article 136, 227
Supreme Court14 Oct 2014
In Re: Bandekar Brothers Private Limited Goa Foundation Vs Union of India (UOI)
Supreme Court Of India · (2015) 6 AD (SC) 391 : (2015) 2 CHN 101 : (2014) 4 FLT 915 : (2015) 1 RCR(Civil) 188 : (2015) 1 SCC 153 : (2014) 9 SCJ 286
Mineral Concession Rules, 1960 — Rule 27(2), 31
Supreme Court14 Oct 2014Dismissed
R.N. Agarwal Vs R.C. Bansal
Supreme Court Of India · (2015) 5 AD (SC) 18 : (2015) 1 AJR 190 : (2015) 2 ALD(Cri) 61 : (2014) 87 ALLCC 927 : (2015) 1 ALT(Cri) 1 : (2014) 4 Crimes 220 : (2015) 1 JCC 95 : (2015) 1 JLJR 95 : (2014) 4 MLJ(Cri) 414 : (2014) 2 NCC 739 : (2015) 1 PLJR 162 : (2014) 4 RCR(Criminal) 64
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 167, 173Penal Code, 1860 (IPC) — Section 120B, 217, 420, 468, 471
Supreme Court14 Oct 2014Allowed
Rajib Ranjan Vs R. Vijaykumar
Supreme Court Of India · (2015) 5 AD (SC) 344 : (2015) 88 ALLCC 332 : (2015) CriLJ 267 : (2014) 4 Crimes 328 : (2015) 1 JCC 42 : (2015) 1 MLJ(Cri) 64 : (2014) 2 NCC 756 : (2015) 1 OLR 22 : (2014) 4 RCR(Criminal) 723 : (2014) 12 SCALE 150 : (2015) 1 SCC 513 : (2014) 10 SCJ 153 : (
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 8, Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 197, 197(1), 250Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 468
Supreme Court14 Oct 2014Disposed Of
K.R. Sundram Vs The Land Acquisition Officer
Supreme Court Of India · (2015) 108 ALR 229 : (2014) 6 AWC 6356 : (2015) 126 RD 651
Land Acquisition Act, 1894 — Section 4
Supreme Court14 Oct 2014Disposed Of
P.S. Meherhomji Vs K.T. Vijay Kumar
Supreme Court Of India · (2015) 1 ACR 206 : (2014) 87 ALLCC 921 : (2014) ALLMR(Cri) 4494 : (2014) 4 Crimes 521 : (2014) 4 RCR(Criminal) 731 : (2014) 12 SCALE 104 : (2015) 1 SCC 788 : (2015) 5 SCJ 441
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 34, 403, 405, 406, 408
Supreme Court13 Oct 2014Allowed
Vinod Kumar Vs Gangadhar
Supreme Court Of India · (2015) 4 AD (SC) 664 : (2015) 108 ALR 224 : (2015) 1 ALT 38 : (2014) 6 AWC 6409 : (2015) 1 CDR 200 : (2015) 1 CGLJ 373 : (2015) 1 CHN 112 : (2014) 3 JLJ 306 : (2015) 3 MhLj 547 : (2014) 5 MPHT 226 : (2015) 2 MPJR 165 : (2015) MPLJ 588 : (2015) 1 PLJR 79 :
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96